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[Cites 0, Cited by 0] [Section 146(4)] [Section 146] [Entire Act]

State of West Bengal - Subsection

Section 146(4)(d) in West Bengal Co-operative Societies Act, 2006

(d)When an appeal or application for review is filed before a Tribunal, it may make, on such terms and condition as it thinks fit, such interlocutory order as may appear to it just.and convenient after giving the parties an opportunity of being heard.